ANIKET @ JANGLYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicant came to be arrested on 13/03/2024, in connection with Crime No. 92/2024 registered with Police Station Wathoda, District Nagpur for the offence punishable under Ss. 120-B, 211, 201, 302 read with Sec. 34 of the Indian Penal Code, 1860.

(2.) The crime is registered on the basis of a report lodged by one Neha Garib Sao, on an allegation that on 02/03/2024, her brother, Ravi, had been to Pachmadi along with his friends, and subsequently, she came to know that her brother was assaulted and sustained the grievous injuries and was brought to the hospital. After that, she immediately rushed to the hospital and saw her brother, who had sustained several injuries on his person. As there was a previous dispute between her brother and one Avesh Mirza, she suspected his involvement in the assault on her brother, and therefore, the crime is registered against the said Avesh Mirza.

(3.) During the investigation, the investigation officer has recorded various statements of the witnesses. Said Avesh Mirza and other co-accused are already arrested. On the basis of the statement of the co-accused namely Nadeemaltmesh @ Avesh Mirza Rahmat Beg, the involvement of the present applicant is revealed, and therefore, he was arrested.